CIT v. Atul Intermediates

45 Taxmann.com 275High Court2014#14212 most cited
7

judgments rely on this decision, according to BharatTax’s citation analysis of 366,315 Indian tax judgments — from 2019 to 2024.

Also reported as

223 Taxmann 203373 ITR 638

Issues it is cited on

section 80absection 80hsection 80hhcdeduction under section 80iasection 80hhsection 251(2)section 80aeligible businesssection 80iasection 80isection 251reasoned order

Judgments citing CIT v. Atul Intermediates

Inox India Limited, Vadodara vs. The ACIT, Circle-1(2) Now Circle-1(1)(1), Vadodara

In the result, the appeal of the assessee is partly allowed for assessment year 2000-2001 and other years before us, on the above two issues which were argued before us

ITA 524/AHD/2023[2004-05]Status: DisposedITAT Ahmedabad12 Nov 2024AY 2004-05

Bench: Dr. Brr Kumar & Shri Siddhartha Nautiyal

For Appellant: Shri Milin Mehta, A.RFor Respondent: Shri Waghe Prasad Rao, Sr. DR
Section 251Section 251(2)Section 801A(9)Section 801HSection 80H

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, AHMEDABAD BEFORE DR. BRR KUMAR, VICE PRESIDENT & SHRI SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER, I.T.A. Nos.521& 522/Ahd/2023 (Assessment Years: 2000-2001 & 2002-2003) Inox India Limited, Vs. Deputy Commissioner of 9th Floor, KP Platina, Income Tax, Racecourse, Circle-1, Vadodara-390007. (Now Circle-1(1)(1)) Vadodara. [PAN No.AAACI4416P] And I.T.A. Nos.523 & 524/Ahd/2023 (Assessment Years: 2003-2004 & 2004-2005) Inox India Limited, Vs. Assistant Commissioner of 9th Floor, KP Platina, Income Tax, Racecourse, Circle-1(2), Vadodara-390007. (Now Circle-1(1)(1)) Vadodara. [PA…

Inox India Limited, Vadodara vs. The ACIT, Circle-1(2) Now Circle-1(1)(1), Vadodara

In the result, the appeal of the assessee is partly allowed for assessment year 2000-2001 and other years before us, on the above two issues which were argued before us

ITA 523/AHD/2023[2003-04]Status: DisposedITAT Ahmedabad12 Nov 2024AY 2003-04

Bench: Dr. Brr Kumar & Shri Siddhartha Nautiyal

For Appellant: Shri Milin Mehta, A.RFor Respondent: Shri Waghe Prasad Rao, Sr. DR
Section 251Section 251(2)Section 801A(9)Section 801HSection 80H

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, AHMEDABAD BEFORE DR. BRR KUMAR, VICE PRESIDENT & SHRI SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER, I.T.A. Nos.521& 522/Ahd/2023 (Assessment Years: 2000-2001 & 2002-2003) Inox India Limited, Vs. Deputy Commissioner of 9th Floor, KP Platina, Income Tax, Racecourse, Circle-1, Vadodara-390007. (Now Circle-1(1)(1)) Vadodara. [PAN No.AAACI4416P] And I.T.A. Nos.523 & 524/Ahd/2023 (Assessment Years: 2003-2004 & 2004-2005) Inox India Limited, Vs. Assistant Commissioner of 9th Floor, KP Platina, Income Tax, Racecourse, Circle-1(2), Vadodara-390007. (Now Circle-1(1)(1)) Vadodara. [PA…

Inox India Limited, Vadodara vs. The ACIT, Circle-1(2) Now Circle- 1(1)(1), Vadodara

In the result, the appeal of the assessee is partly allowed for assessment year 2000-2001 and other years before us, on the above two issues which were argued before us

ITA 522/AHD/2023[2002-03]Status: DisposedITAT Ahmedabad12 Nov 2024AY 2002-03

Bench: Dr. Brr Kumar & Shri Siddhartha Nautiyal

For Appellant: Shri Milin Mehta, A.RFor Respondent: Shri Waghe Prasad Rao, Sr. DR
Section 251Section 251(2)Section 801A(9)Section 801HSection 80H

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, AHMEDABAD BEFORE DR. BRR KUMAR, VICE PRESIDENT & SHRI SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER, I.T.A. Nos.521& 522/Ahd/2023 (Assessment Years: 2000-2001 & 2002-2003) Inox India Limited, Vs. Deputy Commissioner of 9th Floor, KP Platina, Income Tax, Racecourse, Circle-1, Vadodara-390007. (Now Circle-1(1)(1)) Vadodara. [PAN No.AAACI4416P] And I.T.A. Nos.523 & 524/Ahd/2023 (Assessment Years: 2003-2004 & 2004-2005) Inox India Limited, Vs. Assistant Commissioner of 9th Floor, KP Platina, Income Tax, Racecourse, Circle-1(2), Vadodara-390007. (Now Circle-1(1)(1)) Vadodara. [PA…

Inox India Limited, Vadodara vs. The DCIT, Circle-1 Now Circle 1(1)(1), Vadodara

In the result, the appeal of the assessee is partly allowed for assessment year 2000-2001 and other years before us, on the above two issues which were argued before us

ITA 521/AHD/2023[2000-01]Status: DisposedITAT Ahmedabad12 Nov 2024AY 2000-01

Bench: Dr. Brr Kumar & Shri Siddhartha Nautiyal

For Appellant: Shri Milin Mehta, A.RFor Respondent: Shri Waghe Prasad Rao, Sr. DR
Section 251Section 251(2)Section 801A(9)Section 801HSection 80H

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, AHMEDABAD BEFORE DR. BRR KUMAR, VICE PRESIDENT & SHRI SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER, I.T.A. Nos.521& 522/Ahd/2023 (Assessment Years: 2000-2001 & 2002-2003) Inox India Limited, Vs. Deputy Commissioner of 9th Floor, KP Platina, Income Tax, Racecourse, Circle-1, Vadodara-390007. (Now Circle-1(1)(1)) Vadodara. [PAN No.AAACI4416P] And I.T.A. Nos.523 & 524/Ahd/2023 (Assessment Years: 2003-2004 & 2004-2005) Inox India Limited, Vs. Assistant Commissioner of 9th Floor, KP Platina, Income Tax, Racecourse, Circle-1(2), Vadodara-390007. (Now Circle-1(1)(1)) Vadodara. [PA…

Nirma Limited, Ahmedabad vs. The Dcti, Circle-3(1)(1) Now DCIT, Central Circle-2(2), Ahmedabad

In the result the appeal of the assessee is partly allowed

ITA 474/AHD/2023[2003-04]Status: DisposedITAT Ahmedabad03 Apr 2024AY 2003-04

Bench: Smt.Annapurna Gupta & Shri T.R. Senthil Kumarassessment Year : 2003-04 Nirma Limited Dcit, Cir.3(1)(1) Nirma House Vs Ahmedabad. Ashram Road Ahmedabad. Pan : Aaacn 5350 K (Applicant) (Responent) : Assessee By Shri Bandish Soparkar, Ar : Revenue By Ms. Saumya Pandey Jain, Sr.Dr सुनवाई क" तारीख/Date Of Hearing : 01/04/2024 घोषणा क" तारीख /Date Of Pronouncement: 03/04/2024 आदेश आदेश/O R D E R आदेश आदेश

Section 250(6)Section 80HSection 80I

…आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण, अहमदाबाद "यायपीठ आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण अहमदाबाद "यायपीठ अहमदाबाद "यायपीठ ‘A’ अहमदाबाद। अहमदाबाद "यायपीठ अहमदाबाद। अहमदाबाद। अहमदाबाद। IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, AHMEDABAD ] ] BEFORE SMT.ANNAPURNA GUPTA, ACCOUNTANT MEMBER AND SHRI T.R. SENTHIL KUMAR, JUDICIAL MEMBER Assessment Year : 2003-04 Nirma Limited DCIT, Cir.3(1)(1) Nirma House Vs Ahmedabad. Ashram Road Ahmedabad. PAN : AAACN 5350 K (Applicant) (Responent) : Assessee by Shri Bandish Soparkar, AR : Revenue by Ms. Saumya Pandey Jain, Sr.DR सुनवाई क" तारीख/Date of Hearing : 01/04/2024…

Atlas Metal Processors P Ltd., Chennai vs. ACIT Corporate Circle 1(1), Chennai

In the result, the assessee’s appeals for the assessment years

ITA 1995/CHNY/2018[2004-05]Status: DisposedITAT Chennai03 Oct 2019AY 2004-05

Bench: Shri N.R.S. Ganesan & Shri S. Jayaraman

For Appellant: Shri. P. Muthushankar, JCIT
Section 80Section 801ASection 80HSection 80ISection 80l

…आयकर अपील"य अ"धकरण ,’ बी (SMC) ’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL “B(SMC)” BENCH, CHENNAI "ी एन.आर.एस .गणेशन, "या"यक सद"य एवं "ी एस जयरामन, लेखा सद"य के सम" BEFORE SHRI N.R.S. GANESAN, JUDICIAL MEMBER AND SHRI S. JAYARAMAN, ACCOUNTANT MEMBER आयकर अपील सं/.I.T.A. Nos. 1994 & 1995/Chny/2018 "नधा"रण वष"/Assessment Years : 2001-02 & 2004-05 M/s. Atlas Metal Processors P. Ltd., Assistant Commissioner of Income 29/69, Eldams Road, Vs. Tax, Teynampet, Corporate Circle 1(1), Chennai – 600 018. Chennai. [PAN: AAACA 7401Q] (#$यथ&/Respondent) (अपीलाथ"/Appellant) : Shri. M. Karunakaran, Advocate अपीला…

Atlas Metal Processors P Ltd., Chennai vs. ACIT Corporate Circle 1(1), Chennai

In the result, the assessee’s appeals for the assessment years

ITA 1994/CHNY/2018[2001-02]Status: DisposedITAT Chennai03 Oct 2019AY 2001-02

Bench: Shri N.R.S. Ganesan & Shri S. Jayaraman

For Appellant: Shri. P. Muthushankar, JCIT
Section 80Section 801ASection 80HSection 80ISection 80l

…आयकर अपील"य अ"धकरण ,’ बी (SMC) ’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL “B(SMC)” BENCH, CHENNAI "ी एन.आर.एस .गणेशन, "या"यक सद"य एवं "ी एस जयरामन, लेखा सद"य के सम" BEFORE SHRI N.R.S. GANESAN, JUDICIAL MEMBER AND SHRI S. JAYARAMAN, ACCOUNTANT MEMBER आयकर अपील सं/.I.T.A. Nos. 1994 & 1995/Chny/2018 "नधा"रण वष"/Assessment Years : 2001-02 & 2004-05 M/s. Atlas Metal Processors P. Ltd., Assistant Commissioner of Income 29/69, Eldams Road, Vs. Tax, Teynampet, Corporate Circle 1(1), Chennai – 600 018. Chennai. [PAN: AAACA 7401Q] (#$यथ&/Respondent) (अपीलाथ"/Appellant) : Shri. M. Karunakaran, Advocate अपीला…

CIT v. Atul Intermediates (45 Taxmann.com 275) — Cited in 7 Judgments | BharatTax